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[Cites 0, Cited by 0] [Section 448(3)] [Section 448] [Entire Act]

State of Goa - Subsection

Section 448(3)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)When a new document is produced, which was not in the possession or power of the party or the party did not know about the existence and such document is itself sufficient to cancel the evidence on which the decision is based;